Section 25(1) in Rajasthan Opium Smoking Prohibition Act, 1950
(1)The control over District Courts and Courts subordinate thereto including the posting and promotion of and the grant of leave to persons belonging to the judicial service of [the State of Rajasthan] [Substituted vide item No. I of the Schedule to the Rajasthan Act No. 2 of 1957, published in the Rajasthan Gazette, Part IV-A, Extraordinary, dated 5-1-1957.] and holding any post inferior to the post of District Judge shall be vested, in the High Court but nothing herein contained shall be construed as taking away from any such person the right of appeal which he may have under the law regulating the conditions of his service for the time being in force or as authorising the High Court to deal with him otherwise than in accordance with the conditions of his service prescribed under such law.
